Section 14 in Kerala Land Reforms (Tenancy) Rules, 1970
14. Procedure to be followed by Land Tribunals.
(1)Where an applicant has complied with an order under sub-section (3) of Section 13A or sub-section (2) of Section 22 or where an order of restoration has been passed under Section 23, the cultivating tenant applies to the Land Tribunal for putting him in possession or where a Kudikidappukaran presents within ninety days of the receipt of the certificate of purchase issued under sub-section (2) of Section 80C or within such further time as may be allowed by the Land Tribunal for sufficient reason, an application in writing to the effect that he may be pul in possession of the land to which the certificate relates, the Land Tribunal shall issue to any of the members of his staff a warrant in Form No. 3 to put the applicant in possession of the land.(2)The person to whom a warrant is issued under sub-rule (1) shall, after putting the applicant in possession of the land return the warrant and the Land Tribunal shall, on being satisfied that the warrant has been duly executed countersign the same and keep it as part of the records of the case.(3)Where the person directed to execute the warrant fails on the date fixed therein to put the applicant in possession, the Land Tribunal may issue another warrant to the same person or any other member of his staff.(4)The Land Tribunal may at any time recall or cancel any warrant issued under sub-rule (1) or sub-rule (3) and may also order necessary police or other assistance to be rendered for the due execution of any warrant.(5)If on the date specified in the warrant for putting the applicant in possession of the land, crops not ripe for immediate harvest are found on the property the execution shall be postponed and a report of such fact shall be made to the Land Tribunal and on receipt of such report the Land Tribunal shall postpone execution till such time as the crops are harvested,
